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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Energy Conservation (Partial Risk Guarantee Fund for Energy Efficiency) Rules, 2016

(2)Any person aggrieved, by an order made by Supervisory Committee under the Act, may prefer an appeal to the Appellate Tribunal for Energy Conservation established under section 30 of the Act.